VIJAY LAKSHMI,J. - (1.) As both these appeals are directed against the same impugned judgment dated 30.3.2006, arising out of the same case crime number and are related to the same occurrence, both are being disposed of by this common judgment.
(2.) Both the aforesaid appeals have been preferred against the judgment and order dated 30.3.2006 passed by Additional District and Sessions Judge, Court No. 6, Ghaziabad in Session Trial No. 251 of 1999 (State v. Wahid and others) whereby convicting the appellants under Sections 498-A and 304-B I.P.C. and sentencing them under Section 304-B I.P.C. with rigorous imprisonment for 10 years R.I. and for 3 years R.I. under Section 498-A I.P.C. and fine of Rs. 10,000/- with default stipulations.
(3.) Heard Mohammad Shahanshah Alam Ansari, learned Amicus Curie on behalf of the appellants and Sri Shanti Prakash Patel, learned A.G.A. for the State. Perused the record.;